MUNICIPAL CORPORATION OF DELHI Vs. ROSHANLAL

JUDGEMENT

(1.) This is an appeal by the Municipal Corporation of Delhi against the judgment of Shri S.C. Chaturvedi, Additional Sessions Judge acquitting the respondent Roshan Lal of an offence under section 7 read with Section 16 of the Prevention of Food Adulteration Act.

(2.) On 14th January 1972, Food Inspector R.P. Singh visited the premises of Mis Roshan Lal Vijay Kumar, Sita Ram Bazar, Delhi and purchased a sample of edible imli for the purpose of analysis. One part of the sample was sent to the Public Analyst, who on analysis, found 6 living insects in the sample The Public Analyst declared the sample to be adulterated.

(3.) On receipt of the report of the Public Analyst complaint under section 7 read with section 16 of the Prevention of Food Adulteration Act was filed against Vijay Kumar, vendor, Roshan Lal a working partner and the firm M/s. Rhshan Lal Vijay Kumar.